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[Cites 0, Cited by 0] [Section 76C] [Entire Act]

State of Rajasthan - Subsection

Section 76C(1) in The Rajasthan Industrial Disputes Rules, 1958

(1)Notice under sub-section (1) of section 25-O of intended closure shall be given in Form QA and served on the State Government either personally or by registered post acknowledgement due.